LEELA Vs. STATE OF KERALA

JUDGEMENT

(1.) THE original petition is filed mainly with the following prayer:-

(2.) IT is submitted that pursuant to the interim order passed by this Court, the son of the petitioner is now being treated at Government Medical College Hospital Kottayam. Learned counsel for the petitioner submits that there may be a direction to the 1st respondent to meet all the expenses of treatment. Since the treatment is in the Medical College Hospital the writ petition is disposed of making it clear that in case the petitioner has to incur any expenses for the treatment, it is for her to approach the 1st respondent in which case the matter will be duly considered by the 1st respondent.